Kunal Arvind Bhosale And Others vs The State Of Maharashtra And Anr
2021 Latest Caselaw 3598 Bom

                                   {1}                CRI.APPLN.3856 OF 2019


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

             42 CRIMINAL APPLICATION NO.3856 OF 2019

 01.      Kunal Arvind Bhosale
          Age: 22 yrs., Occu.: Labour

 02.      Shubham Arvind Bhosale
          Age: 25 yrs., Occu.: Education

 03.      Sau.Maya Arvind Bhosale
          Age: 53 yrs., Occu.: Household

 04.      Arvind Madhavrao Bhosale
          Age: 59 yrs, Occ.: Pensioner
          All R/o.: Shivshankar Colony,
          Chitod Road, Dhule

 05.      Akash Vinayak Bhosale
          Age: 25 yrs., Occu.: Service,
          R/o. Band Garden Police Station,
          Pune, Tal. & Dist.Pune.                     ..Applicants

                                 VERSUS

 01.      The State of Maharashtra

 02.      Sau.Shivani Kunal Bhosale
          Age: 19 yrs., Occu.: Household,
          R/o. C/o. Kavita Rameshwar Ahire
          11, Sane Guruji Nagar,
          Chitod Road, Dhule.                        ..Respondents
                                         (No.2 - Orig. Complainant)
                                     ...
          Advocate for Applicants : Shri Umesh A. Bhadgaonkar
             APP for Respondent No.1-State : Shri A.S.Shinde
           Advocate for Respondent No.2 : Shri H.P.Bondar h/f.
                                              Shri N. L. Choudhari
                                    ...

                                 CORAM :      T.V.NALAWADE &
                                              M.G.SEWLIKAR, JJ.

                                 DATE:        25th February, 2021





                                        {2}               CRI.APPLN.3856 OF 2019

ORAL JUDGMENT (Per: T.V.Nalawade J.):-

1. Rule. Rule made returnable forthwith.

2. By consent of both the sides, heard for fnal disposal.

3. Present application is fled for relief of quashing of C.R.

No.318 of 2019 registered with Dhule City Police Station, Dhule

for the ofence punishable under Sections 498A, 406, 323, 504

and 506 read with Section 34 of the Indian Penal Code. The

crime has been registered on the basis of report fled by

respondent No.2, who is wife of applicant No.1.

4. During the course of arguments, learned counsel for the

applicants and respondent No.2 submit that the parties have

settled the dispute. Such reply afdavit of respondent No.2 is

fled on record. She has no objection to grant the relief prayed

by the applicants in the present application.

5. In view of these circumstances, present application is

allowed. Relief is granted in terms of prayer clause-'B'. Rule is

made absolute in those terms.

          ( M.G.SEWLIKAR )                       ( T.V.NALAWADE )
               JUDGE                                   JUDGE
 SPT